Matabadal Yadav vs State Of U.P.Throu ...
2013 Latest Caselaw 5755 ALL

Citation : 2013 Latest Caselaw 5755 ALL
Judgement Date : 12 September, 2013

Allahabad High Court

Matabadal Yadav vs State Of U.P.Throu ... on 12 September, 2013

Bench: Imtiyaz Murtaza, Ashok Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 5025 of 2013
 

 
Petitioner :- Matabadal Yadav
 
Respondent :- State Of U.P.Throu Prin.Secy.Home U.P.Govt.Lko.& Ors.
 
Counsel for Petitioner :- Chandrakesh Mishra,Daya Shanker Mishra
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Ashok Srivastava,J.

Impleadment application is allowed.

Learned counsel for the petitioner is permitted to implead Avas Vikas Parishad, U.P. Lucknow as respondent.

Issue notice to respondent nos. 5, 6 and 7 returnable at an early date.

Order Date :- 12.9.2013

R.U.

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